Masum Ali vs State Of Rajasthan-State
2021 Latest Caselaw 5304 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2182/2021

1. Masum Ali S/o Haidar Ali @ Mamu, Aged About 25 Years, B/c Irani Musalman, R/o Plot No. 30 Atalnahru Nagar, Bhanpura, Police Station Cholamandir, Dist. Bhopal, State Madhya Pradesh. (Presently Lodged In District Jail, Chittorgarh).

2. Tahir Ali @ Jarat S/o Anwar Ali, Aged About 35 Years, B/c Irani Musalman, R/o Jain Mandir Vidisha Road, Police Station Cholamandir, Dist. Bhopal, State Madhya Pradesh. (Presently Lodged In District Jail, Chittorgarh).

----Petitioners Versus State Of Rajasthan-State, Through Pp

----Respondent

For Petitioner(s) : Mr. S.K. Poonia For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2021 Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.155/2020 of

Police Station Shambhupura, District Chittorgarh for the offences

punishable under Section 395 IPC. They have preferred these bail

applications under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail applications.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-2182/2021]

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners- Masum Ali S/o

Haidar Ali @ Mamu and Tahir Ali @ Jarat S/o Anwar Ali shall be

released on bail in connection with FIR No.155/2020 of Police

Station Shambhupura, District Chittorgarh provided they execute

a personal bond in a sum of Rs.2,00,000/- with two sound

and solvent local sureties of Rs.1,00,000/- each to the

satisfaction of learned trial court for their appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI),J

51-akash/-

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